Securities And Exchange Board Of India - Subsection
Section 12(1) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(1)Allotment in the public issue of municipal debt securities should be made on the basis of date of upload of each application into the electronic book of the stock exchange:Provided that on and after the date of oversubscription, the allotments may be made to the applicants on a proportionate basis upto the oversubscription limit.
